- (1.) Heard counsel for the petitioners, counsel for the opposite party no. 2 and counsel for the State.
(2.) The petitioners in this application, have prayed for quashing the impugned order dated 9.6.2006 passed by the learned SDJM, Ranchi in complaint case no. 1166 of 2005 whereby, cognizance for the offence under section 498A of the Indian Penal Code, was taken against the petitioners and they have been summoned to face trial. Counsel for the petitioners informs that the petitioners have already appeared in the proceeding before the trial court and had obtained their bail.
(3.) Facts of the case, stated briefly, relevant for the purpose of disposal of this application, are as follows: The complainant / opposite party no. 2 had filed the complaint on 7.10.2005 against altogether eight persons including the present petitioners citing them as accused on the allegation that even though, at the time of the complainant's marriage with the accused no. 1 Bambam Prasad @ Ajay on 11.3.2000, substantial amount both by way of cash and gold, was given to the husband and in-laws by way of dowry, but despite that, the demand for dowry continued to be made even after the marriage and in order to compel her to meet the demand through her father, she used to be subjected to illtreatment and cruelty. The accused no. 2 and 3 are the parents-in-law of the complainant, whereas the accused no. 4, 5, 6, 7 and 8 are the sons and daughters of the accused no. 2 and 3. The present petitioners being the daughters of the accused no. 2 and 3, are by relation, sistersin- law of the complainant.;